Section 33(4) in The Orissa Entertainment Tax Rules, 2006
(4)A copy of the final order passed by the appellate authority on the appeal shall also be sent to the Commissioner and if the appeal,-(i)is finally allowed by the appellate authority and the temporary stay granted, if any, is confirmed, all further proceedings in the matter shall be dropped;(ii)is allowed only partially, the order under appeal shall stand amended in accordance with the orders issued by the appellate authority and action shall be taken as per said orders;(iii)is rejected, the temporary stay granted, if any,shall stand vacated.
